SHWETA AMAR GAIKWAD Vs. AMAR DURYODHAN GAIKWAD

JUDGEMENT

(1.) Heard. Rule. Heard finally with the consent of the parties. Petitioner No. 1 is wife and petitioner No. 2 is the daughter of the respondent. Petitioners had filed petition under Section 125 of the Criminal Procedure Code before the Family Court. While passing interim order learned Principal Judge of the Family Court had directed that the respondent shall pay Rs. 1500/- P.M. to the petitioner No. 1 by way of interim maintenance with effect from 13th August 2012. As far as petitioner No. 2 is concerned the observations made by the learned Principal Judge of Family Court are as under: